M.DINESH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/7/2022 for the offences punishable under Ss. 147, 294(b), 341, 342, 323, 364(A) and 506(i) of IPC in crime No.156 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, the de-facto complainant namely Ibrahim S/o Farook lodged a complaint with the respondent police alleging that the de-facto complainant and his friends are studying in SRM University at Ramapuram Campus. On 19/7/2022, they booked a Zoom car to attend a work at Kancheepuram and while returning the said car was capsized near Queens Land. The said car has been seized by the Seeneerkuppam Police Station. The owner of the car along with other accused persons have abducted and threatened the de-facto complainant's friends to make a payment of Rs.18,000.00 for the damages caused to the car and obtained the same from them. Further, they had demanded a sum of Rs.3,00,000.00 from the de-facto complainant friend's brother. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 21/7/2022. Hence, he prays for grant of bail to the petitioner.